- (1.) HEARD Sri A.P. Sahi, learned Counsel for the petitioner and Sri Pushpendra Singh, learned Counsel for the respondents.
(2.) THE petitioner is challenging the impugned order dated 16 -2 -2001 (Annexure -7 to the writ petition). We have carefully examined the impugned order and find no illegality in the same.
(3.) THE petitioner was refused to be promoted from Class III to Class II in the Educational Service. He was charge -sheeted and his result was kept in a sealed cover and subsequently he was punished and was not promoted for the recruitment year 1994 -1995.;